NEW INDIA ASSURANCE COMPANY LTD Vs. FATEH SINGH

JUDGEMENT

(1.) By this order, two connected appeals arising from a common award passed by the Motor Accidents Claims Tribunal, Fazilka, shall stand disposed of.

(2.) Learned counsel representing the respective parties are ad idem that both the appeals can be conveniently disposed of by a common judgment.

(3.) The insurance company assails the correctness of the assessment made by the Tribunal on account of death of late Sh. Gurpreet Singh and Smt. Simarpal Kaur (husband and wife) in an automobile accident. The claim petition has been filed by their minor children aged about 10 years and 7 years respectively, apart from their grandmother, in one of the claim petition.